Santosh Pathak vs Sarika Trigunait And Others
2022 Latest Caselaw 2228 Jhar

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                  First Appeal No. 66 of 2021

             Santosh Pathak                           ---         ---    Appellant
                                              Versus
              Sarika Trigunait and others             ---         ---    Respondents
                                                     ---

CORAM: Hon'ble Mr. Justice Aparesh Kumar Singh Hon'ble Mr. Justice Deepak Roshan

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For the Appellant: Mr. Manindra Kr. Sinha, Advocate

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03 / 23.06.2022 In order to remove defect no. 2, let the impugned judgment and decree be sent to the learned Family Court, Hazaribag. Learned Family Court, Hazaribag after making necessary correction, would sent the corrected judgment and decree within one week of its receipt.

Learned counsel for the Appellant is allowed three weeks' time to remove the remaining defects.

(Aparesh Kumar Singh, J)

(Deepak Roshan, J) Ranjeet/